Section 274 in Maharashtra Land Revenue Code, 1966
274. Appeals before [Maharashtra Revenue Tribunal] [These words were substituted for the words 'concerned Divisional Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 8(b).].
- [Except as provided in sub-sections (4) and (5) of Section 262B, an appeal] [These words, brackets, figures and letters were substituted for the words 'An appeal' by Maharashtra 44 of 1969, section 20, Second Schedule.] shall lie against any decision or order passed by the Collector or any of his assistants or other subordinates exercising the powers of the Collector under this Chapter to [the Maharashtra Revenue Tribunal] [These words were substituted for the words 'the concerned Divisional Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 8(a).].
